COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,577 of 2,716

High Courts18 Oct 2007

State of Kerala and Others Vs Biju Thomas

High Court Of Kerala · (2007) 3 KLJ 556

Contract Act, 1872 — Section 74Kerala Abkari Act, 1077 — Section 17, 18, 18(2), 18A, 18A(1)Kerala Abkari Shops (Disposal in Auction) Rules, 1974 — Rule 3, 5, 5(10), 5(14), 5(15)

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High Courts17 Oct 2007Dismissed

The Regional Director, E.S.I. Corporation Vs Travancore Cohin Chemicals Ltd.

High Court Of Kerala · (2007) 4 ILR (Ker) 553 : (2007) 3 KLJ 591

Employees State Insurance (General) Regulations, 1950 — Regulation 40, 40(1), 40(2)Employees State Insurance Act, 1948 — Section 75, 77, 87, 91A

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High Courts17 Oct 2007Dismissed

Midland Rubber and Product Company Ltd. Vs State of Kerala

High Court Of Kerala · (2008) 301 ITR 169 : (2007) 3 KLJ 703

Kerala Agricultural Income Tax Act, 1991 — Section 4, 4(2)

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High Courts17 Oct 2007Dismissed

Sumithra Devi and Others Vs State of Kerala and Others

High Court Of Kerala · (2007) 10 KL CK 0069

University Grants Commission Act, 1956 — Section 14, 26(1)

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High Courts16 Oct 2007

Renjish @ Vikraman, Shekkeer, Satheesh and Ratheeshkumar Vs The State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0038

Criminal Procedure Code, 1973 (CrPC) — Section 357(3)Penal Code, 1860 (IPC) — Section 323, 324, 341

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High Courts16 Oct 2007Dismissed

R. Latha Vs Commissioner of Commercial Taxes and Another

High Court Of Kerala · (2010) 29 VST 442

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High Courts16 Oct 2007

Narayana Velichappada Vs S.I. of Police and Another

High Court Of Kerala · (2007) 10 KL CK 0023

Kerala Abkari Act, 1077 — Section 53A, 55, 55(1)

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High Courts16 Oct 2007Dismissed

K.N. Surendran Vs Secretary, Union Bank of India and Others

High Court Of Kerala · (2007) 3 KLJ 696

Constitution of India, 1950 — Article 226, 226(2)Navy Act, 1957 — Section 162

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High Courts15 Oct 2007Dismissed

C.P. Saleena Vs The State of Kerala and Others

High Court Of Kerala · (2007) 3 KLJ 748 : (2008) 1 KLT 437

Constitution of India, 1950 — Article 14, 16Kerala Education Rules, 1959 — Rule 1(4), 43, 49, 51A, 52Kerala Service Rules, 1958 — Rule 51A

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High Courts15 Oct 2007Allowed

Chithra Prabhan, Aircool Enterprises Vs The State of Kerala

High Court Of Kerala · (2007) 10 KL CK 0062

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High Courts15 Oct 2007

Mammen Mathew Vs M.N. Radhakrishnan and Another

High Court Of Kerala · (2008) CriLJ 845 : (2007) 4 ILR (Ker) 406 : (2008) 1 KLJ 98

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 499, 500

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High Courts11 Oct 2007Allowed

Rasiya Vs K.K. Chandukutty and Another

High Court Of Kerala · (2008) 2 BC 544 : (2007) 4 ILR (Ker) 473 : (2007) 3 KLJ 691

Negotiable Instruments Act, 1881 (NI) — Section 138

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High Courts11 Oct 2007

Chandran Vs State of Kerala and Another

High Court Of Kerala · (2007) 4 ILR (Ker) 537 : (2008) 1 KLJ 59

Criminal Procedure Code, 1973 (CrPC) — Section 428Evidence Act, 1872 — Section 27

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High Courts11 Oct 2007Dismissed

Haridasan C. and Another Vs The State of Kerala and Others

High Court Of Kerala · (2007) 3 KLJ 615

Civil Procedure Code, 1908 (CPC) — Section 100AConstitution of India, 1950 — Article 154, 163, 166, 166(2), 166(3)Kerala Service Rules, 1958 — Rule 12(16A), 60

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High Courts10 Oct 2007Allowed

Shibi Francis Vs State of Kerala and Another

High Court Of Kerala · (2007) 3 KLJ 320

Motor Vehicles Act, 1988 — Section 51

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High Courts10 Oct 2007Allowed

Aravindaksha Panicker N. Vs The Accountant general and Others

High Court Of Kerala · (2007) 4 ILR (Ker) 519 : (2007) 3 KLJ 666

Kerala Civil Services (Classification, Control and Appeal) Rules, 1960 — Rule 11, 116, 2, 3, 3A

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High Courts10 Oct 2007Allowed

The Manager, Chulika Estate Vs Kunjumohammed and Another

High Court Of Kerala · (2008) 116 FLR 911 : (2007) 4 ILR (Ker) 802 : (2007) 3 KLJ 652

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High Courts10 Oct 2007Dismissed

Nishil Vs The Station House Officer and Another

High Court Of Kerala · (2008) CriLJ 2467 : (2007) 4 ILR (Ker) 543 : (2008) 1 KLJ 39

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 167, 167(2), 436(2), 437, 437(5)Penal Code, 1860 (IPC) — Section 120B, 149, 302, 308, 402

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High Courts09 Oct 2007Dismissed

Vivek S.A. Vs The Kerala Public Commission and Others

High Court Of Kerala · (2007) 3 KLJ 582

Kerala Vocational Higher Secondary Education State Service Rules, 2004 — Rule 5

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High Courts09 Oct 2007Allowed

Impex Corporation and Others Vs Elenjikal Aquamarine Exports Ltd.

High Court Of Kerala · AIR 2008 Ker 119 : (2008) 2 ARBLR 560 : (2007) 4 ILR (Ker) 739 : (2008) 2 KLT 822

Arbitration and Conciliation Act, 1996 — Section 12, 12(1), 12(3), 18, 19Kerala Industrial Tribunal Rules — Rule 22

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